VIRENDER KUMAR GARG Vs. MANJU GARG

JUDGEMENT

(1.) THE impugned order is dated 24.02.2012 whereby the application filed by the defendant under Order 2 Rule 2 read with Section 10 of the Code of Civil Procedure (hereinafter referred to as the 'Code') had been dismissed.

(2.) THE plaintiff had filed a suit for possession; this was in October, 2007; this was qua the second floor of property bearing No. F-83, Narayana Vihar, New Delhi. THEreafter one year later in October, 2008 a second suit was filed by the plaintiff claiming mesne profits and damages.

(3.) THIS submission of the petitioner is bereft of force and the impugned order declining this prayer suffers from no infirmity.